Section 78 in West Bengal Town and Country (Planning and Development) Act, 1979
78. Powers of Tribunal to decide matter finally.
(1)The Tribunal shall, after hearing, either confirm the proposals of the Development Authority or direct it, where necessary, to reconsider, vary or modify its proposals.(2)Every decision of the Tribunal shall be final and binding on all the parties including the Development Authority. A copy of the decision of the Tribunal shall be sent to such Authority.
